Section 450C in The Calcutta Municipal Corporation Act, 1980
450C. [ Sanction of plan for permanent construction in bustee. - [sections 450A to 450C inserted by W.B. Act 6 of 1996.]
Subject to the provisions of sections 450A and 450B, the Corporation may sanction building plans submitted by one or more thika tenants, or by such person or authority as is referred to in section 27 of the Calcutta Thika and other Tenancies and Lands (Acquisition and Regulation) Act, 1981, for the purpose of permanent construction in the nature of renovation of, addition to, or alteration or conversion into pucca structure of, an existing hut and also for construction of new structure, in a bustee, the standard layout plan for which has been published under sub-section (1) of section 450A, in accordance with such regulations as the Corporation may make and on payment of such fee as the Corporation may determine :]Provided that such building plans shall not be submitted in piecemeal but shall constitute a total package of proposals for new construction covering a substantial land area comprised in the bustee and including physical development thereof as contained in the standard layout plan, and conforming to the character and physical pattern of development and use of land as outlined in the standard layout plan, so as to represent faithfully a substantial part of the whole towards planned development in a phased manner:Provided further that such building plans shall not be treated as valid unless accompanied by a written undertaking to comply with the provisions of sub-section (2) of section 11 of the Calcutta Thika and other Tenancies and Lands (Acquisition and Regulation) Act, 1981, regarding restoration of possession of accommodation of Bharatias in the reconstructed, renovated or newly built building or structure.
